Section 6(7) in The Bihar State Election Authority Act, 2008
(7)Prohibition of canvassing in or near polling stations. - (i) No person shall, on the date or dates on which a poll is taken at polling station, commit any of the following acts within the polling station or in any public or private place within a distance of one hundred meters of the polling station, namely(a)canvassing for votes; or(b)soliciting the vote of any elector; or(c)persuading any elector not to vote for any particular candidate; or(d)persuading any elector not to vote at the election; or(e)exhibiting any notice or sign (other than an official notice) relating to the election.(ii)Any person who contravenes the provisions of clause (i) shall be punishable with fine which may extend to five hundred rupees, by the Magistrate having the local jurisdiction.(iii)An offence punishable under this sub-section shall be cognizable.
